Nirmala Sanga @ Nirmla Sneh Lata Topno vs The State Of Jharkhand. ... ... Opposite ...
2025 Latest Caselaw 4171 Jhar

Jharkhand High Court

Nirmala Sanga @ Nirmla Sneh Lata Topno vs The State Of Jharkhand. ... ... Opposite ... on 23 June, 2025

Author: Ananda Sen

Bench: Ananda Sen

                                                                   2025:JHHC:16503


                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 A.B.A. No.7367 of 2024
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           Nirmala Sanga @ Nirmla Sneh Lata Topno, W/o Late Samuel Topno.
                                                            ... ... Petitioner
                                          Versus
           The State of Jharkhand.                      ... ... Opposite Party
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                             CORAM : SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. S.K. Vishwakarma, Advocate For the State : Mr. Gautam Rakesh, A.P.P.

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04/ 23.06.2025 Heard the parties.

2. This anticipatory bail application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita (BNSS), 2023, has been preferred by the petitioner apprehending her arrest in connection with Khunti P.S. Case No.05 of 2024, for offences under Sections 406, 420, 504 and 506 IPC. The case is presently pending before the Court of learned Chief Judicial Magistrate at Khunti.

3. Admittedly, Notice under Section 41A Cr.P.C. has been issued to the petitioner but the petitioner did not comply with the same. It has also came to light that the petitioner is not cooperating with the investigation and has rather not joined the investigation. Further, as on the date, warrant has not yet been issued.

4. The aforesaid fact clearly suggests that there is no apprehension of the petitioner being arrested. Thus, the petitioner is directed to appear before the Investigating Officer and join the investigation and thereafter take appropriate steps as per law in view of the judgment of the Hon'ble Supreme Court.

5. With the aforesaid observation, this Anticipatory Bail Application stands disposed of.

(ANANDA SEN, J.)

Prashant. Cp-3